Supreme Court - Daily Orders
Sapna Negi vs Chaman Singh on 20 October, 2023
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.1603 COURT NO.11 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 2814/2023
SAPNA NEGI Petitioner(s)
VERSUS
CHAMAN SINGH & ANR. Respondent(s)
(FOR ADMISSION and IA No.216077/2023-STAY APPLICATION )
Date : 20-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Nishant Kumar, AOR
Mr. Gaurav Prakash Pathak, Adv.
Mr. Abhishek Mohan Goel, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Heard learned counsel for the petitioner.
2 The petitioner-wife is living in Delhi. She wants transfer of the Divorce Petition from the Family Courts at Roorkee, Uttar Pradesh to the Family Court, Patiala House Courts, New Delhi. 3 Issue notice returnable within six weeks.
4 Until further orders, there shall be stay of further proceedings in HMA No. 428 of 2023 titled as “Sh. Chaman Singh Vs Smt. Sapna Negi & Anr.” pending before the court of Signature Not Verified the Principal Judge, Family Courts, Roorkee, Uttarakhand. Digitally signed by NEETA SAPRA Date: 2023.10.21 13:27:02 IST Reason:
(GULSHAN KUMAR ARORA) (RAM SUBHAG SINGH)
AR-CUM-PS COURT MASTER (NSH)